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Commr.Of Customs Kandla vs Reliance Industries Ltd. on 7 April, 2015

     ITEM NO.98                            REGISTRAR COURT. 1               SECTION III

                                   S U P R E M E C O U R T O F      I N D I A
                                           RECORD OF PROCEEDINGS


                                    BEFORE THE REGISTRAR MRS. RACHNA GUPTA

     Civil Appeal                 No(s).    569/2012

     COMMR.OF CUSTOMS KANDLA                                              Appellant(s)

                                                       VERSUS

     RELIANCE INDUSTRIES LTD.                                             Respondent(s)
     (with office report)


     Date : 07/04/2015 This appeal was called on for hearing today.


     For Appellant(s)
                                           Mr. Prabodh Kumar, Adv.
                                           Mr. B. Krishna Prasad,Adv.


     For Respondent(s)
                                           Mr. Vishnu Sharma, Adv.
                                           Mr. K. R. Sasiprabhu,Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Service is complete.

None of the parties has filed the statement of case. Time stipulated for the purpose has expired. Otherwise also after the amendment in Supreme Court Rules, 2013, it is no more a mandate. Chronology of events already on record is presumed to have been accepted by the parties.

The appeal stands complete, in the given circumstances. Registry to process to list the same before the Hon'ble Signature Not Verified Court, as per rules.

Rupam Dhamija Date: 2015.04.11 12:29:46 IST Reason:

(RACHNA GUPTA) Registrar